Royal Sundaram General Insurance ... vs Kiranbhai Mangalbhai Talpada
2021 Latest Caselaw 16550 Guj

      C/FA/3096/2021                           ORDER DATED: 21/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 3096 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 3096 of 2021
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        ROYAL SUNDARAM GENERAL INSURANCE COMPANY LTD.
                             Versus
                 KIRANBHAI MANGALBHAI TALPADA
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 21/10/2021
                            ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 14.12.2021.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) ALI